D. GIRISH Vs. BANGALORE DEVELOPMENT AUTHORITY, BANGALORE

JUDGEMENT

(1.) THERE is a delay of 55 days in filing the appeal. The delay for reasons stated, is condoned.

(2.) THE learned Counsel for the respondents vehemently objects as to the maintainability of the appeal and points out that the appellant is the purchaser of land which was acquired by the Bangalore Development Authority and the purchase admittedly was made after the land was notified under the provisions of the Bangalore Development Authority Act, 1976 (hereinafter referred to as 'the BDA Act ', for brevity).